Sandip Prdhan vs The State Of Assam
2024 Latest Caselaw 4815 Gua

Gauhati High Court

Sandip Prdhan vs The State Of Assam on 15 July, 2024

Author: Manish Choudhury

Bench: Manish Choudhury

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GAHC010058262024




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                Case No. : CRL.A(J)/57/2024

            SANDIP PRDHAN
            S/O-LATE RAJEN PRADHAN, R/O-GABHARU T.E. PAHAR LINE, P.S.-
            MARIANI, DISTRICT-JORHAT, ASSAM


            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM

            2:SRI PABAN BHUYAN
             S/O-LATE SHANKAR BHUYAN
             R/O-GABHARU T.E. PAHAR LINE
             P.S.-MARIANI
             DISTRICT-JORHAT
            ASSA

Advocate for the Petitioner   : MS. M BARMAN

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                  HONOURABLE MR. JUSTICE MANISH CHOUDHURY
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                          ORDER

Date : 15.07.2024 [M. Choudhury, J]

The Learned Legal Aid Counsel appointed to represent the accused-

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appellant is found absent today on call.

2. Ms. A. Begum, learned Additional Public Prosecutor for the respondent no. 1, State of Assam is in attendance.

3. This criminal appeal from jail under Section 374[2], Code of Criminal Procedure, 1973 is directed against a Judgment and Order dated 15.12.2020 passed by the court of learned Sessions Judge, Jorhat in Sessions Case no. 151[J-J]/2017. By the Judgment and Order dated 15.12.2020, the accused- appellant has been convicted for the offence of murder under Section 302, Indian Penal Code and he has been sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs. 1,000/-, in default of payment of fine, to undergo simple imprisonment for another 1 [one] month.

4. The appeal is admitted for hearing.

5. The case records of Sessions Case no. 151[J-J]/2017, be called for.

6. Issue notice, returnable in 4 [four] weeks.

7. As Ms. Begum, learned Additional Public Prosecutor has appeared and accepted notice on behalf of the respondent no. 1, issuance of formal notice is dispensed with.

8. The learned counsel for the accused-appellant shall furnish a copy of the memo of appeal along with annexures to Ms. Begum within 2 [two] working days from today.

9. The accused-appellant shall take steps for service of notice upon the respondent no. 2 by registered post with A/D within 3 [three] working days Page No.# 3/3

from today.

JUDGE JUDGE

Comparing Assistant